High Courts18 Feb 1998
Commissioner of Income Tax Vs Computerised Accounting and Management Service Pvt. Ltd.
High Court Of Kerala · (1999) 235 ITR 502
Income Tax Act, 1961 — Section 32, 32A, 80J
COURT ARCHIVE
High Court Of Kerala judgments
54,312 judgments · page 1,954 of 2,716
High Courts18 Feb 1998Allowed
Titus Daniel and Others Vs South Indian Parenterals Pvt. Ltd. and Others
High Court Of Kerala · AIR 1998 Ker 205 : (2000) 101 CompCas 117 : (1998) 3 ILR (Ker) 207
Companies Act, 1956 — Section 433, 439, 529, 529A, 537State Financial Corporations Act, 1951 — Section 29, 46A, 46B
High Courts18 Feb 1998
Commissioner of Income Tax Vs Co-operative Sugars Ltd.
High Court Of Kerala · (1999) 235 ITR 343
Income Tax Act, 1961 — Section 256
High Courts18 Feb 1998
COMMISSIONER OF INCOME TAX Vs COMPUTERISED ACCOUNTING and MANAGEMENT SERVICE PVT. LTD.
High Court Of Kerala · (1998) 147 CTR 274
Income Tax Act, 1961 — Section 256, 32A, 33, 80J
High Courts16 Feb 1998Partly Allowed
Prof. O. Narayanan Kutty Vs Official Liquidator, High Court of Kerala, Ernakulam
High Court Of Kerala · AIR 1998 Ker 278 : (1998) 2 ILR (Ker) 441 : (1998) 1 KLJ 656
Companies Act, 1956 — Section 446
High Courts13 Feb 1998
N.T.A. Kareem Vs Assistant Commissioner of Income Tax
High Court Of Kerala · (1998) 233 ITR 40
Income Tax Act, 1961 — Section 132, 276C(1), 277
High Courts13 Feb 1998Allowed
C.K. Rama Vs Abdulla Kunhi and Another
High Court Of Kerala · (1998) 1 KLJ 524
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 18, 23(1)(h)
High Courts13 Feb 1998Allowed
Chandran Vs Ambattu Gopalakrishnan and Others
High Court Of Kerala · (1998) 02 KL CK 0003
Constitution of India, 1950 — Article 226
High Courts12 Feb 1998Allowed
Divl. Engineer (Admn.)(Telecom) and Others Vs Robert Sam
High Court Of Kerala · (1998) 1 KLJ 571
Administrative Tribunals Act, 1985 — Section 14, 25, 28, 3(q)Constitution of India, 1950 — Article 323A
High Courts12 Feb 1998Allowed
Pradeep Kumar and Another Vs Mohanan and Others
High Court Of Kerala · (1998) 1 KLJ 494
Constitution of India, 1950 — Article 16, 226Kerala State and Subordinate Services Rules, 1958 — Rule 3
High Courts12 Feb 1998
Ayyappan Vs Joint Labour Commissioner
High Court Of Kerala · (1999) 2 LLJ 1351
Payment of Gratuity Act, 1972 — Section 4, 4(2), 7
High Courts12 Feb 1998
Commissioner of Income Tax Vs Dharmadeepti
High Court Of Kerala · (1999) 236 ITR 397
Income Tax Act, 1961 — Section 11, 11(1), 13(1), 2(15)
High Courts11 Feb 1998
Citizen Chamber of Civil Station Area Vs Joseph
High Court Of Kerala · (1998) 1 KLJ 463
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(2), 11(2)(b), 11(3), 11(8)
High Courts11 Feb 1998Dismissed
Asokan, Managing Partner, Karthiyani Oil Mills and Others Vs Jayan
High Court Of Kerala · AIR 1998 Ker 256 : (1998) 2 CivCC 168 : (1998) 2 ILR (Ker) 768 : (1998) 1 KLJ 460
Arbitration and Conciliation Act, 1996 — Section 5, 8
High Courts11 Feb 1998Dismissed
Mathew Vs Scaria and Another
High Court Of Kerala · AIR 1998 Ker 253 : (1998) 2 ILR (Ker) 638
Specific Relief Act, 1963 — Section 16(1)
High Courts11 Feb 1998Allowed
Deputy Commissioner of Sales Tax (Law), Board of Revenue (Taxes) Vs Supreme Boards
High Court Of Kerala · (1998) 3 ILR (Ker) 567 : (1998) 111 STC 305
Kerala General Sales Tax Act, 1963 — Section 10, 5, 5A, 5A(1)
High Courts11 Feb 1998
Suma Mathew and Others etc. Vs The General Manager, Telecommunications, Kottayam and Another etc.
High Court Of Kerala · AIR 1998 Ker 182
Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 226Telegraph Act, 1885 — Section 7
High Courts10 Feb 1998Dismissed
Saramma George and Another Vs Ammini Mammen alias Mariamma Mammen of Nellickal and Others
High Court Of Kerala · AIR 1998 Ker 265 : (1998) 2 ILR (Ker) 631
Easements Act, 1882 — Section 52Kerala Land Reforms Act, 1963 — Section 106Transfer of Property Act, 1882 — Section 105
High Courts10 Feb 1998Allowed
M.J. Thomas and Others Vs State of Kerala and Another
High Court Of Kerala · AIR 1998 Ker 285
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23Kerala Private Forests (Vesting and Assignment) Act, 1971 — Section 8Kerala Private Forests (Vesting and Assignment) Rules, 1974 — Rule 4
High Courts09 Feb 1998Dismissed
Carbon and Chemicals I.E. Association Vs Union of India (UOI)
High Court Of Kerala · (1998) 79 FLR 20 : (1998) 2 ILR (Ker) 569 : (1998) 2 LLJ 71
Employees State Insurance Act, 1948 — Section 2(9)